Section 18 in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012
18. Cancellation of licence.
(1)The Authorized Officer may for sufficient and valid reasons to be recorded in writing, cancel the licence granted under these Rules, if the Authorized Officer is convinced that the licence was obtained by misrepresentation or by suppression of any material fact which otherwise would have disentitled the licensee from obtaining the licence or the licensee has violated any of the terms and conditions of licence.(2)The Authorised Officer may cancel any licence issued under these rules, under the following circumstances, also, namely: -(a)On receipt of a report from the authorities of Pollution Control Board to the effect that the unit is causing health hazard to local people.(b)On receipt of a report from Local Self Government Institutions or from Police Authorities requesting to cancel the licence.(c)On receipt of a report from the distribution licensee or transmission licensee under the Electricity Act, 2003 (36 of 2003) or from Commercial Tax Authorities requesting for the cancellation of the licence.(3)No order of cancellation of licence shall be passed by the Authorized Officer without giving a reasonable opportunity of being heard to the licensee in person and without communicating the reasons for such cancellation in writing to him.(4)The licence issued under these rules arc also liable to be cancelled if the licensee is found guilty by a Court of competent jurisdiction in an offence punishable under the provisions of the Kerala Forest Act, 1961 (4 of 1962) or the Wildlife (Protection) Act, 1972 (53 of 1972) or the Biological Diversity Act, 2002 (18 of 2003) or the rules made thereunder.
